RADHA KRISHAN GOYAL,NEW DELHI vs. ACIT, CIRCLE-39(1), NEW DELHI
ITA 7329/DEL/2019Status: DisposedITAT Delhi22 December 2020AY 2011-121 pages
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2 ITA-7329/Del/2019 the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
3.
Learned Senior DR has no objection.
4.
In view of the above, we accept the request of the assessee for withdrawal of the appeal.
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